Shree Chandrashekhar, J. - (1.) The petitioners, who are the plaintiffs in Title Suit No.17 of 2010, are aggrieved of the order dated 16.06.2017 by which their application for amendment in the plaint has been declined.
(2.) Title Suit No.17 of 2010 has been instituted for a decree for declaration of the plaintiffs right, title and interest over Item I and II of schedule 'A' properties and for confirmation of their possession over the suit land. The plaintiffs have pleaded that the lands comprised under Khata No.154 within Thana No.170, PS- Bagodar (now, Vishungarh) were recorded in the name of Nema Mahto. His grand-son namely, Tilak Mahto, after the death of the recorded tenant in the year 1976, sold 0.41 acres land in Khata No.154 to different villagers but not to Bisun Mahto and Kanhai Mahto. It is pleaded that the sale-deed dated 28.10.1980 executed in favour of Bisun Mahto in respect of 0.41 acres land was forged and fabricated.
(3.) It is this date of the sale-deed as appearing in paragraph no.4 of the plaint, which the plaintiffs intend to correct.;